Section 25 in Andhra Pradesh Para Medical Board Act, 2006
25. Withdrawal of recognition.
- Where, on the basis of a report of a Committee appointed by the Board in this behalf, it is satisfied that an institution recognized under this Act, -(a)has failed to comply with conditions of recognition;or(b)there exists any of the grounds which would have entitled to refuse the application for recognition the Board may by order withdraw such recognition, provided that, before such withdrawal of recognition, the Board shall give an opportunity to the person managing that institution for making his representation.
